Ashis Mukherjee vs The State Of West Bengal & Ors
2023 Latest Caselaw 5644 Cal

   Ct. 05
Item No.09
28.08.2023
 (Suvendu)


                             WPA 7883 of 2020

                           Ashis Mukherjee
                                  Vs.
                       The State of West Bengal & Ors.


                       Mr. Piush Chaturvedi
                       Mr. Tarun Kumar Das
                                       ................for the petitioner

                       Mr. Anil Kumar Gupta
                                                 ..........for the UGC

                       Mr. Tapas Kumar Mandal
                                             ............for the State

                       Mr. Arunangshu Chakraborty
                       Mr. Arijit Bera
                       Ms. Zeba Rashid
                       Ms. Geniya Mukherjee
                       Ms. Shrabani Banerjee
                       Ms. Shaika Amrin
                                    .......for the Respondents/University

Learned counsel appearing for the

petitioner, the State, the RBU and the UGC are

before the Court.

The dispute involved in the writ petition is

whether the age of retirement of a Teacher

/Accompanist Teacher in the RBU should be 60 or

65.

Learned counsel appearing for the UGC

submits that the issue of the age of retirement is

within the domain of the policy decision of the

State.

Learned counsel appearing for the petitioner

contends otherwise and relies on the Division

Bench judgments of this Court which say that the

petitioner is entitled to the extended age, i.e. 65

years of age, which is to be taken as the age of

retirement.

List this matter on 11th September, 2023.

(Moushumi Bhattacharya, J.)